UDAYAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the order passed in Crl.M.P.No.525 of 2023 dtd. 3/3/2023 by the learned Sessions Judge, Special Court for Trial of SC/ST (POA) Act Cases, Virudhunagar District @ Srivilliputhur.

(2.) The case of the prosecution is that due to some dispute between the first appellant and the third respondent/defacto complainant, the accused persons assaulted the third respondent by using wooden log and caused injuries and also criminally intimidated him. Hence, the second respondent registered a case against the appellants and one unnamed persons in Crime No. 60 of 2023 for the offences under Ss. 294(b), 324 and 506(2) IPC and Ss. 3(l)(r), 3(l)(s) and 3(2)(va) of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(3.) The learned counsel appearing for the appellants would submit that the appellants have been falsely implicated in this case and that the appellants are innocents and they have not committed any offence as alleged by the prosecution. He would further submit that that the appellants 1 and 2 are in custody from 21/2/2023 and 20/2/2023 respectively.